BUDDHESHWAR Vs. MAHARASHTRA STATE ELECTRICITY DESTRIBUTION COMPANY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The petitioner secured appointment as Peon on compassionate ground in view of the death in harness of his father, Mr. Babulal Lilhare, who was working with respondent 1 - Maharashtra State Electricity Distribution Company Limited (MSEDCL) as Lineman.

(3.) Condition 12 of the appointment order dtd. 6/10/2018 stipulates that the character and antecedents verification form included with the appointment order shall be filled in by the employee while reporting on duty and that if the verification reveals adverse character or antecedent, the employee shall be terminated. Column 11 of the attestation form reads thus :